Section 10(2) in Assam Health (Prohibition of Manufacturing, Trade, Advertisement, Storage, Distribution, Sale and Consumption of Zarda, Gutkha, Panmasala etc. Containing Tobacco and/or nicotine) Act, 2013
(2)Where the order of the Court relating to fine is not voluntarily complied with, the same shall be realized as an arrear of land revenue under the provisions of the Bengal Public Demands Recovery Act, 1913 (Bengal Act No. 3 of 1913), from the Concerned person.
